- (1.) Heard learned counsel for the petitioners and the learned A.G.A. appearing for the State.
(2.) The relief sought in this petition is for quashing of the F.I.R. or staying the arrest registered at case Crime No.396 of 2011, under Sections 323, 504, 506, 324, 427, 307, IPC, P.S. Handia, District Allahabad.
(3.) The Full Bench of this Court in Ajit Singh @ Muraha vs. State of U.P. & others,2006 56 ACC 433 reiterated the view taken by the earlier Full Bench in Satya Pal vs. State of U.P. & others, 2000 CrLJ 569 after considering the various decisions of the Apex Court including State of Haryana vs. Bhajan Lal and others, 1992 AIR(SC) 604 that there can be no interference with the investigation or order staying arrest unless cognizable offence is not ex-facie discernible from the allegations contained in the FIR or there is any statutory restriction operating on the power of the Police to investigate a case.;